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[Cites 0, Cited by 1] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(2) in The Delhi Value Added Tax Act, 2004

(2)Where a refund is withheld under sub-section (1) of this section, the person shall be entitled to interest as provided under sub-section (1) of section 42 of this Act if as a result of the appeal or further proceeding, or any other proceeding he becomes entitled to the refund.